Veerapandi vs The State Of Tamil Nadu
2026 Latest Caselaw 2050 Mad

Citation : 2026 Latest Caselaw 2050 Mad
Judgement Date : 20 April, 2026

[Cites 2, Cited by 0]

Madras High Court

Veerapandi vs The State Of Tamil Nadu on 20 April, 2026

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 20/04/2026

                                                        CORAM

                                   THE HONOURABLE MR. JUSTICE P. DHANABAL

                                             CRL OP(MD). No.7558 of 2026

                     Veerapandi                            ... Petitioner/Sole Accused

                                                           Vs
                     State of Tamilnadu Rep by,
                     The Inspector of Police,
                     Karivalamvanthanallur Police Station,'
                     Karivalamvanthanallur,
                     Tenkasi District.
                     (In Crime No.64 of 2026)         ... Respondent/Complainant


                     PRAYER :-

                        For bail in Crime No.64 of 2026 on the file of the respondent
                     police.

                       For Petitioner : K.Muthurakkan,
                                    Advocate.
                       For Respondent : Mr.B.Nambi Selvan,
                                 Additional Public Prosecutor


                     ORDER :

The Court made the following order :-

The petitioner / Accused, who was arrested and remanded to

https://www.mhc.tn.gov.in/judis judicial custody on 22.03.2026 for the offences punishable under

Sections 'Girl Missing' @ 87 of BNS, 2023 and Section 5(1) r/w Section

6 of POCSO Act, in Crime No.64 of 2026 on the file of the respondent

police, seeks bail.

2. The case of the prosecution is that the defacto complainant is the

father of the victim girl, who is studying 12th standard. On 19.03.2026,

the victim girl was found missing. Hence, a case has been registered as

'Girl Missing' and on 22.03.2026, the police secured the victim girl and

the accused. On enquiry, it came to know that the petitioner had sexual

intercourse with the victim girl by giving a false promise that he would

marry her. Hence, this case.

3. The learned counsel appearing for the petitioner would submit

that the petitioner is innocent and he was falsely implicated in this case

and he has not committed any offence as alleged by the prosecution. He

would further submit that both are fell in love and at the instigation of the

victim girl only the petitioner went to her house and took her to to the

relative's house Coimbatore Coimbatore and the petitioner has no

https://www.mhc.tn.gov.in/judis previous case and he has been arrested and remanded to judicial custody

on 22.03.2026. Therefore, prayed to grant bail for the petitioner.

4. The learned Additional Public Prosecutor appearing for the

respondent would submit that the petitioner had sexual intercourse with

the victim girl by giving a false promise that he would marry her and the

investigation is still pending and no previous case is pending against the

petitioner and he also produced the statement of the victim girl recorded

under Section 183 of BNSS.

5. This Court heard both sides and perused the materials available

on record.

6. Considering the rival submissions made by the learned counsel

on either side, nature of offence, and a perusal of the the statement of the

victim girl recorded under Section 183 of BNSS, 2023 reveals that there

is a love affair between the petitioner and the victim girl and no previous

case is pending against the petitioner and considering the period of

incarceration undergone by the petitioner, this Court is inclined to grant

https://www.mhc.tn.gov.in/judis bail to the petitioner subject to the following conditions:

[a] Accordingly, the petitioner is ordered to be released

on bail on condition to execute a bond for a sum of

Rs.10,000/- (Rupees Ten Thousand only) with two sureties

each for a like sum to the satisfaction of the learned Principal

Sessions Court, Tenkasi, Tenkasi District, and on further

conditions that:

[b] the petitioner shall report before the respondent

police, daily at 10.30 a.m until further orders;

[c] the petitioner shall not commit any offence similar to

the offence of which he/she is accused, or suspected, or of the

commission of which he/she is suspected;

[d] the petitioner shall not abscond either during

investigation or trial;

[e] the petitioner shall not directly or indirectly make

any inducement, threat or promise to any person acquainted

with the facts of the case so as to dissuade her from disclosing

such facts to the Court or to any police officer or tamper with

the evidence;

https://www.mhc.tn.gov.in/judis [f] On breach of any of the aforesaid conditions, the

learned Judicial Magistrate/Trial Court is entitled to take

appropriate action against the petitioner in accordance with

law as if the conditions have been imposed and the petitioner

released on bail by the learned Magistrate/Trial Court himself

as laid down by the Hon'ble Supreme Court in P.K.Shaji vs.

State of Kerala [(2005)AIR SCW 5560].